Section 69 in The Himachal Pradesh Town and Country Planning Act, 1977
69. Staff.
(1)Every Special Area Development Authority may appoint such officers and servants as may be proper for the efficient discharge of its duties:Provided that no post shall be created save with the prior sanction of the State Government.(2)The State Government may make rules in respect of recruitment, qualification, appointment, scale of pay, leave allowance and other conditions of service of the officers and servants appointed under sub-section (1).
